VENUGOPAL Vs. C VASANTHA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The petitioner is before this court being aggrieved by the order of the Trial Court passed in HRC 75/2015 allowing the petition filed under Section 27(2)( r ) of the Karnataka Rent Act, 1999 seeking eviction of the respondent, i.e., the petitioner herein, since deceased and represented by his wife Smt.Padma.

(3.) The parties are referred to by the nomenclature before the Trial Court.